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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1)(b) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(b)The licence for possession and use of denatured spirit for industrial purposes as re-agents or solvent and for manufacture of denatured spirit preparations other than those mentioned in clause (a) shall be in Form DS.XI-A.